Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Meghalaya - Subsection Section 51(2) in Meghalaya Municipal Act, 1973 (2)The conditions under which such allowances are granted or any leave, superannuation or retirement sanctioned, shall not, without similar sanction, be more favourable than those for the time being in force for such State Government officials.
